Section 3 in The U.P. Higher Education Services Commission (Group "C" And "D" Employees) Services Regulations, 2000
3. Definitions. -
In these regulations, unless there is anything repugnant in the subject or context :(i)"Act" means the Uttar Pradesh Higher Education Services Commission Act, 1980.(ii)"Appointing Authority" means the Commission and includes the Chairman or any other officer of the Commission of the powers are delegated to him by the Commission.(iii)"Chairman" means the Chairman of the Uttar Pradesh Higher Education Service Commission.(iv)"Citizen of India" means a person who is or is deemed to be a citizen of India under Part-II of the Constitution of India.(v)"Government" means the Government of Uttar Pradesh.(vi)"Member of the Service" means a person appointed in a substantive capacity under these regulations or orders in force prior to the commencement of these regulations to a post in the cadre of the services.(vii)"service" means the service governed by the Uttar Pradesh Higher Education Service Commission (Group "C and "D" Employees) Services Regulations, 2000.(viii)"Year of Recruitment" means a period of twelve of months commencing from the first day of July of Calendar year.(ix)"Other Backward Classes" means the other Backward Classes of citizens specified in Schedule of the Uttar Pradesh Public Services (Reservation for Scheduled Castes, Scheduled Tribes and Other Backward Classes) Act, 1994, as amended from time to time.(2)Words and expressions not defined in these regulations but used in the Act, shall have the meaning assigned to them in the Act.
